Section 425(1) in Arunachal Pradesh Municipal Act, 2007
(1)The State Government may, in consultation with the High Court of the State appoint one or more Judicial Magistrate of the First Class for the trial of offence against -(a)this Act, and(b)the rules and the regulations made thereunder, and may prescribed the time within which and the place at which such Judicial Magistrate or Judicial Magistrates shall sit for such trial of offences.
